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[Cites 0, Cited by 0] [Section 299(5)] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(5)(b) in The Companies Act, 2013

(b)a person is in possession of any property belonging to the company, the Tribunal may order him to deliver to the provisional liquidator or, as the case may be, the liquidator, that property or any part thereof, at such time, in such manner and on such terms as the Tribunal may consider just.